KUNTI DIWEDI Vs. GHEWARCHAND

JUDGEMENT

(1.) The instant second appeal has been preferred against the judgment and decree dtd. 22/8/2014 passed by the Additional District Judge No.2, Bikaner in Civil Appeal No.27/2010, whereby the judgment and decree dtd. 27/9/2010 passed by the Additional Civil Judge (Senior Division) No.2, Bikaner in Civil Suit No.81/2009 has been affirmed. The learned trial Court, vide judgment and decree dtd. 27/9/2010, decreed the suit of the plaintiff for eviction and arrears of rent.

(2.) Brief facts of the case are as under :

(3.) On basis of the pleadings as made, the learned trial Court framed the following 8 issues in the matter: <IMG>JUDGEMENT_139_LAWS(RAJ)9_2023_1.jpg</IMG> Vide judgment and decree dtd. 27/9/2010, the learned trial Court decreed the plaintiff's suit for eviction and the appeal as preferred by the defendant was dismissed by the first appellate Court against which the present Second Appeal has been preferred.